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R.K.Rama Murthy vs Sri M.Girija Shankar,
2021 Latest Caselaw 3353 AP

Citation : 2021 Latest Caselaw 3353 AP
Judgement Date : 3 September, 2021

Andhra Pradesh High Court - Amravati

R.K.Rama Murthy vs Sri M.Girija Shankar, on 3 September, 2021

                                 1




THE HON'BLE SRI JUSTICE CHEEKATI MANAVENDRANATH ROY

                   Contempt Case No.762 of 2021

JUDGMENT:

At the time of hearing, learned counsel for the petitioner

would submit that the substantial amount has already been

paid by the respondents - contemnors in compliance with the

orders of the Court and thereby prayed to close the Contempt

Case.

In view of the aforesaid representation of the learned

counsel for the petitioner, the Contempt Case is closed. No

costs.

The miscellaneous petitions pending, if any, shall also

stand closed.

________________________________________________ JUSTICE CHEEKATI MANAVENDRANATH ROY Date:03.09.2021.

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R.K.Rama Murthy vs Sri M.Girija Shankar,
2021 Latest Caselaw 3353 AP

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R.K.Rama Murthy vs Sri M.Girija Shankar,2021 Latest Caselaw 3353 AP

LatestLaws Partner Event : IJJ

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

R.K.Rama Murthy vs Sri M.Girija Shankar,
2021 Latest Caselaw 3353 AP